Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile  ||  Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines  ||  Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing  ||  UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project  ||  CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch    

BANKING - SC Stays Bombay HC Order Directing Federal Bank to Pay Rs. 4 cr to Harshad Mehta's Wife - (12 Mar 2019)

BANKING

Supreme Court has stayed order of Bombay High Court that directed Federal Bank to pay Rs. 4 crore with 18 per cent interest from 1992 to the wife of late stock broker Harshad Mehta and agreed to hear bank’s plea that it cannot be asked to pay amount to a third party.

Tags : SUPREME COURT   FEDERAL BANK   HARSHAD MEHTA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved